BOLLINENI SRIHARI RAO Vs. MANUKONDU RAMADEVI AND ORS.

JUDGEMENT

(1.) This revision petition, under Article 227 of the Constitution of India, is filed by the petitioner - 1st defendant assailing the order, dtd. 14/9/2018, of the learned Principal District Judge, Prakasam District, Ongole, passed in IA.No.1955 of 2018 in OS.No.32 of 2004.

(2.) I have heard the submissions of Sri M. R. S. Srinivas, learned counsel appearing for the revision petitioner - 1st defendant, and of Sri G. Pedda Babu, learned senior counsel, on caveat, appearing for the 1st respondent - 4th defendant.

(3.) The facts, which are necessary to be stated as a prelude to this order, in brief, are as follows: